Supreme Court - Daily Orders
The State Of Uttar Pradesh vs Harish Chandra Pandey on 3 July, 2017
Bench: Rohinton Fali Nariman, Sanjay Kishan Kaul
ITEM NO.7 COURT NO.13 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No.118/2017
(Arising out of impugned final judgment and order dated 29-04-2016
in BA No. 10676/2015 passed by the High court of Judicature at
Allahabad, Lucknow Bench)
THE STATE OF UTTAR PRADESH Petitioner(s)
VERSUS
HARISH CHANDRA PANDEY Respondent(s)
Date : 03-07-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Ms.Pragati Neekhra, AOR
For Respondent(s) Mr.Rastnakar Dash, Sr.Adv.
Mr. M.F. Khan, Adv.
Mr. Adarsh Upadhyay, Adv.
Mr. Vikas Chaudhary, Adv.
Mr. Sidhartha Dave, Adv.
Mr.Farrukh Rasheed, AOR
Mr. Abubakr Sabbaq, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Three weeks' is allowed for filing counter affidavit and three weeks' thereafter for filing rejoinder affidavit.
List thereafter.
(USHA RANI BHARDWAJ) (SAROJ KUMARI GAUR)
AR CUM PS BRANCH OFFICER
Signature Not Verified
Digitally signed by USHA
RANI BHARDWAJ
Date: 2017.07.03
17:09:33 IST
Reason: